Section 57 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
57. Procedure when person unlawfully occupies unoccupied land or uses land without title.
- (2) In case of every occupation of unlawful use the decision of the [*] Collector [*] as to the assessment of land revenue shall be conclusive and for the purposes of assessment of land revenue occupation for a portion of a year shall be deemed to be an occupation for a whole year.(3)The [*] Collector [*] may summarily evict from land any person having unlawful occupation or use and attach the crop raised on such land. Similarly if any building or construction of any kind is erected on such land; the [*] Collector [*] shall have power to grant reasonable opportunity (which shall not be less than one month) and give to the landholder an order in writing to remove such building or construction from the land. If the holder does not comply with the order within the period fixed the Collector at its expiry shall have authority to attach such building or construction or to summarily demolish and remove it from the land.(4)After the property is attached by the order of the [*] Collector [*] the attached property shall be managed according to his discretion, and if there be any encroachments on such property, the cost incurred in removing them under the provisions of this section shall be recoverable from the unlawful occupier or the person who has unlawfully used it, as the case may be, as an arrear of land revenue.
